Angoori Devi vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 1054 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 36823 of 2015
 

 
Petitioner :- Angoori Devi
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- R.J. Singh
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Vinod Kumar Misra,J.

The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of this petition is that the application dated 5 May 2015 filed by the petitioner before the Vice-Chairman of the Kanpur Development Authority for execution of a sale deed in respect of allotment of house by the Development Authority may be decided.

Sri Shivam Yadav, learned counsel appearing for the Development Authority states that the application filed by the petitioner shall be decided expeditiously.

This petition is, accordingly, disposed of with a direction to the Vice-Chairman of the Kanpur Development Authority to take an appropriate decision on the application filed by the petitioner expeditiously and preferably within a period of two months from the date a certified copy of this order is filed by the petitioner.

It is made clear that the Court has not adjudicated on the merits of the case which shall be examined by the Development Authority in accordance with law.

Order Date :- 8.7.2015

GS

(Dilip Gupta, J.)

(Vinod Kumar Misra, J.)